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State of Uttar Pradesh - Section

Section 17 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

17. The work of preparation and checking of extracts shall be done at the tahsil headquarters and completed by such date as may be fixed by an officer to be appointed by the State Government hereinafter called the Commissioner, Zamindari Abolition Fund, to direct control and co-ordinate the work in the whole Province.